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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in Rules framed by High Court in relation to Advocates

(2)In criminal cases, the appointment of an advocate, unless other case limited shall be deemed to be in force until determined with the leave of the Court by writing signed by the party or the advocate, as the case may be and filed in Court or until the party or the advocate dies, or untii all proceedings in the case are ended so far as regards the party.